(1)Every licensed druggist and every permit-holder shall pay for his licence or permit the fee prescribed in Rule 17 supra and it shall be specified in the licence or permit, and shall be payable at such times and places as the Commissioner may direct.(2)Period of licence or permit. - Such licences and permits shall be granted by the Deputy Commissioner at his discretion for a period of one year at at time ; provided that every licence and permit shall expire on 31st March next following the date on which such licence or permit was granted.
